JAYESH BUDHALAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEAVE to join I.C.I.C.I. Bank Limited, through Mr. Atul Panchamiya, having its office at 11th Floor, Sakar I, Nehru Bridge Corner, Ashram Road, Ahmedabad, as party respondent No.3 in the present petition. Amendment to be carried out forthwith.

(2.) RULE . Mr. M.R. Mengdey, learned Additional Public Prosecutor waives service of notice on behalf of respondent No.1, State of Gujarat, Mr. V.M. Pancholi, learned advocate waives service of notice on behalf of respondent No.2 and Mr. P.R. Abichandani, learned advocate waives service of notice on behalf of respondent No.3.

(3.) BY this petition, the petitioner has prayed for the following substantive relief: